Punjab-Haryana High Court
Ranjit Singh Sandhu And Anr. vs Punjab State And Anr. on 17 January, 2008
JUDGMENT R.S. Madan, J.
1. By moving the present petition under Section 482 of the Code of Criminal Procedure, the petitioners have sought that a direction be issued to the respondents not to register any false case against the petitioners and in case any case has been registered, they may be given 15 days notice so that they are enable to move the application for grant of bail.
2. The petitioners are already facing various criminal cases registered against them. Therefore, no blanket direction can be issued to the respondents.
3. Finding no merit in this petition, the same is dismissed.